(2)Whoever directly or indirectly or through personation-(a)gains or attempts to gain unauthorised access to a telecommunication network or to data of an authorised entity or transfers data of an authorised entity; or(b)intercepts a message unlawfully,shall be punishable with imprisonment for a term which may extend to three years, or with fine which may extend up to two crore rupees, or with both.Explanation.- For the purposes of this sub-section,-(i)the expression “personation” sha1ll have the same meaning as assigned to it under section 416 of the Indian Penal Code (45 of 1860);(ii)data of an authorised entity includes call data records, internet protocol data records, traffic data, subscriber data records and the like.
